(1)Subject to such conditions as are prescribed by or under this Act, the Senate shall exercise the following powers and perform the following duties, namely :-(i)recommend to the Executive Council to provide for instruction, teaching and training in such branches of learning and courses of studies as it thinks fit, for research, and for the advancement and dissemination of knowledge;(ii)recommend to the Executive Council to make such provision as may enable colleges and institutions to undertake specialisation of studies, and to organise and make provision, where necessary or desirable, for common laboratories, libraries, museums and equipment for teaching and research;(iii)recommend to the Executive Council the establishment and maintenance of colleges, departments, halls, hostels and institutions of research and specialised studies;(iv)recommend to the Executive Council the institution of degrees, diplomas, certificates and other academic distinctions;(v)recommend to the Executive Council the conferment of degrees, diplomas and other academic distinctions;(vi)recommend to the Executive Council the conferment of autonomous status on University Departments, Colleges and recognised institutions;(vii)confer, of the recommendation of the Executive Council, honorary degrees or other academic distinctions;(viii)make, amend or repeal Statutes;(ix)[ consider and refer back but not amend, Ordinances;] [Clause (ix) was substituted for the original by Maharashtra 58 of 1974, section 3.](x)consider and pass resolutions on the annual reports;(xi)consider the annual accounts of the University and the audit report on such accounts, and pass such resolutions thereon as it thinks fit;(xii)consider the annual financial estimates placed before it by the Executive Council, and pass such estimates in part or in whole, or with such modifications, if any, as it thinks fit;(xiii)consider the reports submitted by the University Accounts Committee and take such action thereon as it thinks fit;(xiv)appoint auditors out of a panel recommended by the State Government;(xv)recommend to the Executive Council to make provision and grants for such other activities as may be conducted by University;(xvi)recommend to the Executive Council to make provision under clause (11) of section 4, wherever feasible;(xvii)review, from time to time, the policies and programmes of the University and suggest measures for its improvement and development;(xviii)recommend ways and means of providing training for candidates competing for recruitment to the public services and public undertakings; and(xix)exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, the Statutes, Ordinances and Regulations.(2)The quorum to constitute a meeting of the Senate, the rules of procedure and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matters shall be as prescribed by the Statutes.
